Nagabooshanam vs R.Sundar
2025 Latest Caselaw 8554 Mad

Madras High Court

Nagabooshanam vs R.Sundar on 12 November, 2025

                                                                                             A.S.No.502 of 2020

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 12.11.2025

                                                               CORAM

                                  THE HON'BLE DR. JUSTICE A.D. MARIA CLETE

                                                 A.S.No.228 of 2021
                                          and CMP.Nos.11178 & 11179 of 2021

                Nagabooshanam                                                                              ...
                Appellant

                                                                      Vs.
                1. R.Sundar
                R.Jayaraman (died)
                2. Sakunthala
                3. Rani
                4. Usha
                5. Balaji
                6. Dhanalakshmi                                                              ...
                Respondents

                          First Appeal is filed under Section 96 of the Civil Procedure Code, to set
                aside the judgment and decree dated 07.01.2020 passed in O.S.No.124 of 2014
                by the learned 1st Additional District Judge, Thiruvallur.



                                   For Appellant                    : No appearance

                                   For Respondents                  : Mr.M.S.Subramanian for R1

                                                                       R2, R3 & R6 served no appearance

                                                                       R4 & R5 Batta due notice not ready




                Page 1 of 3


https://www.mhc.tn.gov.in/judis                    ( Uploaded on: 17/11/2025 01:50:44 pm )
                                                                                        A.S.No.502 of 2020




                                                       JUDGMENT

When the matter was listed for hearing on 05.11.2025, there was no

representation for the appellant, hence, Registry was directed to list the matter

under the caption “for dismissal” on 12.11.2025 (i.e.,) today. When the matter is

called today there is no representation for the appellant and hence it is clear and

evident that the appellant is not interested in prosecuting the first appeal.

2. Hence, this first appeal is dismissed for non prosecution. No costs.

Consequently, connected miscellaneous petitions are also closed.

12.11.2025

Index : Yes/No Speaking order/Non-speaking order dpq

To

1. The I Additional District and Sessions Court, Vellore.

2. The Section Officer, VR Section, High Court of Madras

https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/11/2025 01:50:44 pm )

Chennai.

Dr.A.D. MARIA CLETE, J.

dpq

and CMP.Nos.11178 & 11179 of 2021

12.11.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/11/2025 01:50:44 pm )